Section 4 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
4. Definition.
(1)In these regulations, unless the context otherwise requires :(a)"Act" means the Electricity Act, 2003 (No. 36 of 2003) and its amendments;(b)"Aggrieved person" or "complainant" means and includes the following who have a grievance or a complaint as defined in (e) below :(i)a consumer as defined under clause (15) of section 2 of the Act;(ii)an applicant for a new electricity connection;(iii)any association or group of consumers, where the consumers have common or similar interests; and(iv)in case of death of a consumer, his legal heir (s) or representative(s).(c)"Chairperson" means the Chairperson of the Forum;(d)"Commission" means the Chhattisgarh State Electricity Regulatory Commission constituted under Section 82 of the Act.(e)"Grievance" or "Complaint" means a grievance or complaint regarding any of the following :(i)Interruption in power supply ;(ii)voltage related complaints;(iii)load shedding (unscheduled outage);(iv)meter reading related complaints;(v)electricity bill related complaints not relating to unauthorized use and theft of electricity covered under sections 126 and 135 of the Act;(vi)disconnection and reconnection of power supply;(vii)delay in release of new connection;(viii)non-achievement of standards of performance as laid down by the Commission for distribution licensees and payment of compensation thereof; and(ix)any other grievances relating to damage to consumer's equipment/network/premises; requests for reduction/ enhancement in load/demand; non-payment of interest on security deposit or recovery of excessive charges for any services; etc.(f)"Forum" means a forum for redressal of grievances of consumers', constituted by each licensee in terms of sub-section (5) of section 42 of the Act.(g)"Licensee" in these Regulations means a distribution licensee and shall include Chhattisgarh State Power Distribution Co. Ltd.(h)"Ombudsman (Lokpal)" means an authority appointed or designated by the Commission, under sub-section (6) of Section 42 of the Act.(i)"Rules" means the Electricity Rules, 2005 as amended from time to time.(2)Words and expressions used in these regulations but not defined above shall have the same meaning as in the Act or in the CSERC (Conduct of Business) Regulations, 2009.
